Sosale Sri Vyasaraja Mutt vs The Regional Commissioner
2022 Latest Caselaw 2116 Kant

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  IN THE HIGH COURT OF KARNATAKA, BENGALURU

       DATED THIS THE 9TH DAY OF FEBRUARY, 2022

                        BEFORE

       THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

        WRIT PETITION NO.2126 OF 2022(GM-RES)
BETWEEN:

SOSALE SRI VYASARAJA MUTT,
SOSALE VILLAGE, T NARASIPURA TALUK,
MYSURU - 571 120.
REPRESENTED BY ITS POWER OF
ATTORNEY HOLDER, SRI. K GIRIDHAR,
S/O SRI. K KRISTACHAR,
AGED ABOUT 47 YEARS.                     ...PETITIONER

(BY SRI. H Y HARISH, ADVOCATE)

AND:

1. THE REGIONAL COMMISSIONER,
   BANGALORE DIVISION,
   2ND FLOOR, B M T C BUILDING,
   K H ROAD, SHANTINAGAR,
   BANGALORE - 560 027.

2. DEPUTY COMMISSIONER,
   DISTRICT OFFICE COMPLEX,
   BEERASANDRA VILLAGE,
   DEVANAHALLI,
   BANGALORE RURAL DISTRICT - 562 101.

3. THE TAHSILDAR,
   TALUK OFFICE ROAD,
   DODDABALLAPUR - 561 203.           ... RESPONDENTS

(BY SRI. B V KRISHNA, AGA)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER DATED 08.09.2020 PASSED IN PETITION
BY THE R1 VIDE ANNEXURE-A AND ETC.,

    THIS PETITION COMING ON FOR ORDERS THIS DAY
THROUGH VIDEO CONFERENCE, THE COURT MADE THE
FOLLOWING:-
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                               ORDER

The subject matter of this writ petition is

substantially similar to the one in W.P.No.2124/2022

between SOSALE SRI VYASARAJ MUTT Vs. The

REGIONAL COMMISSIONER & OTHERS, disposed off by

this Court on 08.02.2022.

2. In view of the above, the same relief needs to be

granted to the petitioner who happened to be the litigant in

the above cognate writ petition, in view of Division Bench

judgment of this Court in W.A.Nos.932-933/1974

between A.V.VINODA & ANOTHER Vs. STATE OF

KARNATAKA BY ITS COMMISSIONER & SECRETARY

disposed off on 11.12.1974.

In the above circumstances, this writ petition is

allowed; impugned order is set at naught; the claim

petition is restored to the file of first respondent for

consideration afresh. All contentions are kept open.

Time for compliance is eight weeks.

Costs made easy.

Sd/-

JUDGE Bsv